(1)No Government servant shall make, or permit any member of his family to make, any investment likely to embarrass or influence him in the discharge of his official duties.(2)If any question arises whether a security or investment is of the nature referred to in sub-rule (1), the decision of the Government thereon shall be final.IllustrationA District Judge shall not permit his wife, or son, to open a cinema house or to purchase a share therein in the district where he is posted and if he is transferred to a district where a member of his family has already made such an investment he shall immediately inform his superior authority].
